ROSHNI Vs. DAYAWATI

JUDGEMENT

(1.) Since the issue involved in both these appeals revolves around a similitude of facts, therefore, the captioned appeals are being decided by this common order. For the sake of convenience, the facts are extracted from RSA No. 126/14.

(2.) This appeal is preferred by the appellants/defendants assailing the judgment and decree dtd. 29/3/2014 passed in RCA No. 21/2009, whereby, the judgment and decree dtd. 31/7/2009 passed by the learned Trial Court, has been affirmed, wherein, the suit instituted by the plaintiffs/respondents for recovery of possession, damages/mesne profits and permanent injunction was decreed.

(3.) The factual matrix of the case would indicate that the suit for recovery of possession, damages/mesne profits and permanent injunction was filed by the respondents/plaintiffs against the appellants/defendants qua shop number one at the ground floor of respondents/plaintiffs premises bearing no. C-1251, Jahangir Puri, Delhi (hereinafter referred as 'suit property').